K V CHANDRASEKHARAN Vs. UOI

JUDGEMENT

(1.) THE petitioner, Mr. K. V. Chandrashekharan has filed the present Writ petition against Wasco India Limited (hereinafter referred to as the WAPCOS, for short) a Government of India Undertaking claiming payment of Bhutan Deputation allowance as per the scales fixed by the Ministry of External Affairs, government of India.

(2.) THE petitioner was an employee in the Ministry of Water Resources, government of India and was posted with the Central Water Commission (hereinafter referred to as the CWC, for short ). During the period 30th October, 1985 to 30th April, 1991, he was posted on deputation as Assistant engineer/assistant Executive Engineer in Chukha Hydel Power Project, Bhutan. In this period, he was paid Bhutan Compensatory Allowance (hereinafter referred as bca, for short) as per the scale fixed by the Ministry of External Affairs (hereinafter referred to as MEA, for short ).

(3.) WAPCOS was awarded work for survey and investigation for preparation of detailed project report for Chukha Hydel Power Project-stage II. For the said work, WAPCOS wanted to engage services of surplus staff who had earlier worked in Chukha Hydel Power Project. A letter of request dated 6th April, 1991 was written by WAPCOS to the General Manager, Chukha Hydel Power Project stating that they would like to appoint a Liaison Officer (Technical) and others on deputation. The letter also stated that the existing allowance drawn shall be protected. However, no appointment was made in terms of the said letter.